SUBHASH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) A. Facts ....................................................... 2

(2.) These appeals arise from a judgment of a Division Bench of the High Court of Judicature at Allahabad dtd. 11/1/2019 in Criminal Appeal No 5307 of 2008.

(3.) The appeal before the High Court arose from a judgment of the Sessions Judge, Badaun dtd. 30/7/2008 in Sessions Trial No 499 of 2002, arising out of Case Crime No 61 of 2002 registered under Sec. 148 and Sec. 302 read with Sec. 149 of the Indian Penal Code 1860, "IPC" at Police Station Dataganj District Badaun. The Sessions Judge convicted Rajaram, Rajesh, Subhash, Rampal, Shiv Dayal and Gyanvati for offences punishable under Ss. 148 and 302/149 of the IPC. They were sentenced to imprisonment for life for the offences punishable under Ss. 302/149 and to rigorous imprisonment for two years for the offence under Sec. 148 of the IPC.